Commissioner Of Central Goods And ... vs M/S Intas Pharma Ltd
2026 Latest Caselaw 6 Sikkim

Sikkim High Court

Commissioner Of Central Goods And ... vs M/S Intas Pharma Ltd on 19 February, 2026

Author: Meenakshi Madan Rai

Bench: Meenakshi Madan Rai

                                                                                 COURT NO.1
                                  HIGH COURT OF SIKKIM : GANGTOK
                                         Record of Proceedings



                                      Tax App. No.04 of 2025

          COMMISSIONER OF CENTRAL GOODS AND
          SERVICES TAX AND CENTRAL EXCISE                               APPELLANT (S)
                                                VERSUS
          M/S INTAS PHARMA LTD.                                         RESPONDENT (S)


          For Appellant           :     Ms. Sangita Pradhan, Deputy Solicitor General of
                                        India with Ms. Sittal Balmiki and Ms. Natasha
                                        Pradhan, Advocates.

          For Respondent          :     Mr. Deepro Sen(through V.C.),
                                        Ms. Gita Bista and Mr. Dipendra Chettri, Advocates.

          Date: 19/02/2026

          CORAM:
               HON'BLE MR. JUSTICE A. MUHAMED MUSTAQUE, CHIEF JUSTICE
                  HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
                                          ...
          O R D E R:

(per the Hon'ble, the Chief Justice)

It is submitted by the learned Deputy Solicitor General of India that the

issue involved in the present Appeal has already been decided against the

Appellant herein in Civil Appeal Diary No(s).66744/2025 of the Hon'ble Supreme

Court of India.

In light of the binding decision of the Hon'ble Supreme Court, this Appeal

stands dismissed as covered against the Appellant.

Pending applications, if any, also stand disposed of.

          (Meenakshi Madan Rai)                              (A. Muhamed Mustaque)
                 Judge                                             Chief Justice


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